Section 68(3) in Kerala Cooperative Societies Act, 1969
(3)[ Where the money, property, interest, cost or compensation is not repaid or restored as per sub-section (2), the Registrar shall take urgent steps to recover such amounts from the concerned persons as arrears of public revenue due on land as specified in section 79 of the Act.] [Added by Kerala Act No. 7 of 2010.]
